- Every owner of a place which is entered upon in pursuance of sub-section (1) of section 11 by the Inspector or the person appointed under section 14 shall afford every reasonable facility to such Inspector or person to perform any function which such Inspector or person is authorised under that section to perform and shall, at his own cost, procure at such inspection, the attendance of the person, if any, to whom the work, of erection, addition, alteration or maintenance of the lift installation has been entrusted or a representative of such person, as the case may be, who is competent to guide the Inspector or the person, in the inspection.
